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[Cites 0, Cited by 0] [Section 119(2)] [Section 119] [Entire Act]

State of Odisha - Subsection

Section 119(2)(a) in The Orissa Municipal Corporation Act, 2003

(a)the terms and conditions applicable to such officers, employees and servants consequent on their absorption in the Corporation service shall not be less favourable than those applicable to such employees immediately before such commencement in the matter of pay and allowances, leave, pension, gratuity, provident fund and age of superannuation.